(1)There shall be formed for the Mahajati Sadan a fund to be called the Mahajati Sadan Fund to which shall be credited-(a)the sums of money paid or granted by the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government and the Corporation of Calcutta either as contributions for the maintenance of the Mahajati Sadan or otherwise for the purposes thereof,(b)all other sums of money received by the Board for the purposes of the Mahajati Sadan, and(c)all income derived from any property owned or managed by the Board for the purposes of the Mahajati Sadan.
